RAJU Vs. GOPAL

JUDGEMENT

(1.) It is submitted by counsel for the parties that liablity on the insurance company is not in dispute, therefore, the appeal can be heard finally with consent.

(2.) This appeal under section 173 of the Motor Vehicles Act, 1988 is directed against the award dated 22.06.2015 passed by the Motor Accident Claims Tribunal, Indore in Claim Case No.814/2013.

(3.) In brief, the appellant -claimant had filed the claim case before the Tribunal stating therein that on 28.04.2013, the accident was caused on account of rash and negligent driving of the bus bearing registration No.MP -47 -P -0777 in which the appellant had received the grievous injuries and had suffered permanent disability. Accordingly, the claim was raised.